REGENT COMPUTRONICS PVT. LTD.

DELHI DEVELOPMENT AUTHORITY Appellant

V/S

Hello Home Education Society Respondents

Referred Judgements :-

RAJA PRITHWI CHAND LAL CHOUDHURY V. SUKHRAJ RAI [REFERRED TO]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD VS. MAWASI [REFERRED TO]

JUDGEMENT

(1.) Present Civil Miscellaneous Application has been preferred seeking condonation of delay of 10 days in filing the Review Petition.

(2.) Looking to the reasons set out in the application, in our view, the Appellant has made out sufficient cause for condonation of delay. We, therefore, condone the delay in preferring the Review Petition.

(3.) Application is allowed and disposed of.

Click here to view full judgment.

DELHI DEVELOPMENT AUTHORITY Vs. HELLO HOME EDUCATION SOCIETY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address